T.AMARNATH GOUD,J. - (1.)Heard Mr. B. Majumder, learned C.G.C. appearing for the petitioners. Also heard Mr. S. Bhattacharjee and Mr. K. Nath, learned counsel appearing for the respondent.
(2.)This petition has been filed under Article-226 of the Constitution of India for enforcement of the Constitutional and Fundamental rights of the petitioners guaranteed under Articles-14 and 21 of the Constitution of India and their legal and statutory right guaranteed under CCS (Revised Pay) Rules, 2008 along with the Rules/Instructions relating to CCS (Revised Pay) Rules, 2008, different office memorandums issued by the Central Govt. and FR-SR. Also for setting aside/quashing the impugned judgment and order dtd. 7/11/2019 passed by the Central Administrative Tribunal, Gauhati Bench, Circuit Court at Agartala in case No. OA 041/00178 of 2018 for rendering substantive and consignable justice to the petitioners.
(3.)The precise grievance of the respondent, herein, (applicant in the O.A. 041/00178 of 2018) is that he was appointed stenographer Grade-III on 11/2/1993 under the petitioner's department. He was, thereafter, promoted to the post of personal assistant on 10/1/2008 without any fixation. While one of his juniors namely Sri Dinesh Kumar Baidya, P.A. was allowed stepping up of pay w.e.f. 1/7/2006 and due to that, the respondent has been drawing lesser pay than his junior. The respondent, after lapse of couple of years, came to know about the anomaly of his pay with reference to that of his said junior, he made several representations to the department having requested for stepping up of his pay at par with his juniors, but those were rejected.
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